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Bicycles-Retro Reflective Devices (Quality Control) Order, 2021- (Ministry of Commerce and Industry) (25 May 2021)

MANU/INDP/0022/2021

Commercial

S.O.2028(E).--In exercise of the powers conferred by sub-sections (1) and (2) of section 16 read with section 17 of the Bureau of Indian Standards Act, 2016 (11 of 2016), and in supersession of the Bicycles-Retro Reflective Devices (Quality Control) Order, 2020, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii), vide number S.O. 2290(E), dated the 7th July, 2020, except as respects things done or omitted to be done before such supersession, the Central Government, after consulting the Bureau of Indian Standards, is of the opinion that it is necessary or expedient so to do in the public interest, hereby makes the following Order, namely:-

1. Short title and commencement.--

(1) This Order may be called the Bicycles-Retro Reflective Devices (Quality Control) Order, 2021.

(2) Save as otherwise provided in this order, it shall come into force from the date of its publication in the Official Gazette.

2. Application.--

With effect from the 1st Jan, 2022, this order shall apply to goods or articles specified in column (1) of the Table 1 and Table 2, but nothing herein shall apply to said goods or articles meant for export.

3. Conformity to Standard and Compulsory use of Standard Mark.--

Goods or articles specified in the column (1) of the Table 1 shall conform to the corresponding Indian Standard mentioned in the column (2) of the said Table and shall bear the Standard Mark under a license from the Bureau as per Scheme-I of Schedule-II of Bureau of Indian Standards (Conformity Assessment) Regulations, 2018.

4. Certificate of Conformity.--

Goods or articles specified in the column (1) of the Table-2 shall conform to the corresponding essential requirement(s) given in the column (2) of the said table under a certificate of conformity from the Bureau as per Scheme-IV of Schedule-II of Bureau of Indian Standards (Conformity Assessment) Regulations, 2018.

5. Certification and Enforcement Authority.--

In respect of the goods or articles specified in the column (1) of the Table-1 and Table-2, the Bureau shall be the certifying and enforcing authority.

6. Penalty for Contravention.--

Any person who contravenes the provisions of this Order shall be punishable under the provisions of the Bureau of Indian Standards Act, 2016(11 of 2016).

TABLE 1

Goods or article Indian Standard Title of Indian Standard
(1) (2) (3)
Retro-reflective Devices IS/ISO 6742-2:2015 Cycles-Lighting and Retro-Reflective Devices-Part 2 Retro-Reflective Devices


TABLE 2

Goods or article Essential Requirement Title of Indian Standard
(1) (2) (3)
Requirement of Retro-Reflective Devices for Bicycles Clause 4.14 of IS 10613: 2014 Cycles-Safety Requirements for Bicycles

Tags : BICYCLE   RETRO-REFECTIVE  

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